Zee Entertainment Enterprise Ltd vs Tripureswari Satellite Link And Anr

Admit.  No notice need be issued to respondent no. 2 as today Mr. Nasir Husain, Advocate has appeared for respondent no. 2 - M/s. Hathway Digital Ltd.  Issue notice to respondent no. 1, dasti and email in addition.

Heard learned counsel for the petitioner.  However, nobody appears for respondent no. 1 against whom petitioner has made monetary claims including return of decoders and has also alleged that both the respondents are DPOs and now, after petitioner disconnected the supply of its signals to respondent no. 1 for arrears on 1.10.2021, both the respondents appear to have connived together to redistribute petitioner's signals in an unauthorised and illegal manner to the affiliates of respondent no. 1.  Since nobody appears for respondent no. 1 and respondent no. 2 has yet not given instructions to its counsel, the facts are not very clear.  However, since learned counsel for the petitioner has pressed for interim relief no. (d) against respondent no. 1 against whom it has monetary claims for arrears,   Respondent no. 1 is restrained from indulging in any act of illegal retransmission of signals of the petitioner's channels.  Further, interim relief shall be considered on the next date, after affidavit of service is filed to show service of notice on respondent no.1.

Respondent no. 2 prays for, and is granted, on weeks' time for Vakalatnama and four weeks for reply. Rejoinder, if required, may be filed before the next date.

Post the matter under the head "for Directions" on 12.1.2022.